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State of Haryana - Section

Section 49 in Faridabad Complex Administration Building Rules, 1989

49. Chimneys and flues. Sections 43(2) 57(2)(m).

(1)Provisions of this rule shall not apply to the erection or re-erection of chimney shafts for the furnaces in commercial or industrial buildings, the design of which shall be specially approved by the Chief Administrator but they shall apply to the erection or re-erection of chimney shafts for open fires and small domestic boilers.Explanations :- Small domestic boilers shall mean boilers which do not require exceeding 500 square centimetres in area.
(2)Every chimney shall be constructed of burnt bricks, concrete bricks or of any other good, hard and incombustible material properly and solidly put together.
(3)Every chimney when it is built against or forms a part of a wall and extends to or below the surface of the ground shall be built on solid foundation which shall comply with the requirement of the rules relating to the foundations of structural walls. It shall have a dump proof course at the top and if the wall with which it is built requires to be provided with a damp proof course at the bottom. The chimney shall be provided with the same. Also it shall be properly bonded or otherwise securely tied with the wall with which it is built.
(4)Floors beneath and around every fire place shall be of concrete or similar fire proof materials and shall project suitably.
(5)The jamb of a fire place opening shall be at least 20 centimetres in width and the back of the chimney opening in a party wall are not back to back. The required 20 centimetres of solid wall at back of the fire place shall be carried upto the floor of the room above.In an external or internal wall the back of the opening and all sides of the flues shall be at least 10 centimetres thick.
(6)Every fire place shall have a flue giving a brick opening of not less than 20 centimetres x 20 centimetre or not less than 75 square centimetres if a pipe is used; provided that in case of re-inforced cement concrete construction, the flue shall not be less than 20 centimetres x 10 centimetre.
(7)The inside of every chimney flue shall be properly rendered or parapeted so that flue is carried upward unless the whole flue is built with fire brick or fire proof piping or fire clay or at least 2 centimetres in thickness in which case the spandrel angles shall be filled in solid with brick work or other incombustible materials.
(8)In any wall no timber shall be placed nearer than 20 centimetres to the inside of the flues or chimney opening except that wooden plugs in any wall or chimney breast can be driven nearer than 15 centimetres to the inside of any flue or chimney opening. Under any chimney opening no timber shall be within 40 centimetres from the upper surface of the hearth.
(9)Chimney stacks or smoke flues shall be carried up to a height not less than 1 metre and not more than six times the least width of the chimney above the adjoining roof and shall be built at least 10 centimetres thick excepting when pipe is used. The maximum height for any stake may be exceeded if it is adequately secured against over burning.
(10)Height of chimney stack may be reduced to 45 centimetres when there is made up of fire resisting materials. The top six courses of all stacks shall be built in cement mortar.
(11)No pipe for the purpose of conveying smoke or other products of combustion shall be allowed to project through the wall externally. Elsewhere such pipes may be mild steel thick or of cast iron complying with the Indian Standard Institution specifications, or if, sheet metal for domestic cooking ranges only and shall be fixed at a distance of at least 20 centimetres from any combustible substance.